SHANKAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as an accused in FIR number 19/2019 dated 9.9.2019, registered under Sections 341, 302, 201, 120(B), 34 of Indian the Penal Code, 1860, in the file of Police Station, Pooh, District Kinnaur, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) Status report stands filed. I have seen the status report(s) as well as the Police report under Section 173(2) CrPC, to the extent it was necessary for deciding the present petition, and heard learned Counsel for the parties.

(3.) The gist of the First Information Report and the investigation is that on September 9, 2019, Prakash Chand, son of Shri Tenjin, R/o Village Khab, P.O. Namagya, Tehsil Pooh, District Kinnaur, made a report to Police Station, Pooh. Vide that report, Prakash Chand informed the Police that his son Sonam Dorje is missing from 11:00 p.m. of September 7, 2019. He further stated that his vehicle is abandoned at a place known as Bhagat Nalla and one tyre is deflated. After missing of his son, he stated that he alongwith family members and relatives made frantic efforts for his search, but failed and having lost all hopes, they approached the Police Station requesting the Police to help in his search.